(1)The notice of an accident required to be given under section 8 of the Act shall be given within a period of twenty four hours of the accident by telephone, telegram, E-mail, fax or in any other electronic mode or by special messenger followed by a written report signed by the occupier or authorized agent giving particulars of the circumstances leading to the accident, loss of human life, injury to persons, damage to property, emergency action taken etc, to the-(a)Chief Controller;(b)Controller in whose jurisdiction accident has taken place;(c)District Magistrate; and(d)Officer-in-charge of the nearest police station.
